High Courts14 Apr 1988Allowed
Union of India (UOI) Vs S.B. Singh
Allahabad High Court · AIR 1988 All 225
Civil Procedure Code, 1908 (CPC) — Section 47
COURT ARCHIVE
Allahabad High Court judgments, 1988
732 judgments · page 26 of 37
High Courts14 Apr 1988Dismissed
Commissioner of Sales Tax Vs Orkey Metal Industries
Allahabad High Court · (1988) 71 STC 493
Uttar Pradesh Sales Tax Act, 1948 — Section 4
High Courts14 Apr 1988Allowed
Purnendu Shekhar Rai Vs University of Kanpur, Kanpur and Others
Allahabad High Court · AIR 1988 All 220
Constitution of India, 1950 — Article 226
High Courts14 Apr 1988
SATYA PRAKASH AGARWAL Vs COMMISSIONER OF Income Tax AND OTHERS.
Allahabad High Court · (1988) 174 ITR 251
High Courts14 Apr 1988
State of U.P. Vs Dinesh Chand and Others
Allahabad High Court · (1988) 12 ACR 444
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts14 Apr 1988Allowed
Satya Prakash Rajesh Kumar Vs Commissioner of Sales Tax
Allahabad High Court · (1989) 72 STC 208
Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)
High Courts13 Apr 1988Dismissed
Binde Lal Vs Smt. Kushma Devi and Another
Allahabad High Court · (1988) 12 ACR 380
High Courts13 Apr 1988
State of U.P. Vs Karam Singh and Another
Allahabad High Court · (1988) CriLJ 1434
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 216Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 4
High Courts13 Apr 1988Dismissed
Pandiya Vishwanath and Sons Vs Commissioner of Sales Tax
Allahabad High Court · (1989) 72 STC 224
Central Sales Tax Act, 1956 — Section 2, 3
High Courts13 Apr 1988
Doordarshan Karamchari Congress and Another Vs Union of India (UOI) and Others
Allahabad High Court · (1988) 2 LLJ 83
Industrial Disputes Act, 1947 — Section 25HIndustrial Disputes Act, 1947 — Section 25HIndustrial Disputes Act, 1947 — Section 25H
High Courts12 Apr 1988Partly Allowed
Satish Kumar Vs Raj Kumari Sahu
Allahabad High Court · (1988) 12 ACR 385
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts12 Apr 1988Disposed Of
V.D.Singh Vs State of U.P.
Allahabad High Court · (1988) 04 AHC CK 0061
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 41, 436, 439Essential Commodities Act, 1955 — Section 3, 7
High Courts12 Apr 1988Allowed
Santosh Singh Vs Anil Kumar
Allahabad High Court · (1988) 2 AWC 999
Provincial Small Cause Courts Act, 1887 — Article 4, 8, 15
High Courts12 Apr 1988Dismissed
Smt. Aruna Jalan Vs Capt. (now Major) Ramesh Chand Jalan
Allahabad High Court · AIR 1988 All 239
Civil Procedure Code, 1908 (CPC) — Section 100, 100A, 101Evidence Act, 1872 — Section 101, 102, 103, 104Hindu Marriage Act, 1955 — Section 13
High Courts12 Apr 1988
Masooda Begum Vs Mashkoor Ahmad Khan
Allahabad High Court · (1988) 12 ACR 378
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts11 Apr 1988Allowed
Chandra Bhan and Another Vs State of U.P.
Allahabad High Court · (1988) 12 ACR 334
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 332, 333
High Courts11 Apr 1988Allowed
Smt. Saghiran Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1988) 2 AWC 1069
Constitution of India, 1950 — Article 226
High Courts11 Apr 1988Disposed Of
Ram Piarey and Ors. Vs State
Allahabad High Court · (1988) 04 AHC CK 0057
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 307, 323, 34
High Courts11 Apr 1988Allowed
Smt. Krishna Kumari Vs IVth Additional District Judge, Hamirpur and Others
Allahabad High Court · AIR 1989 All 198 : (1988) 2 AWC 1053
Hindu Marriage Act, 1955 — Section 24, 28
High Courts08 Apr 1988Allowed
Tribhuwan Nath Mehrotra Vs The District Judge and Others
Allahabad High Court · (1988) 2 AWC 882
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2)